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[Cites 0, Cited by 0] [Section 30A(1)] [Section 30A] [Entire Act]

State of Telangana - Subsection

Section 30A(1)(ii) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987

(ii)The State Level Authority for Clarification and Advance Rulings constituted under section 67 of the [Telangana Value Added Tax Act, 2005] shall also function as State Level Authority for issue of Clarification and Advance Rulings on issues raised under this Act.